Section 2(7) in The M.P. Regulation of Uses of Land Act, 1948
(7)the expression "erect or re-erect any building" includes-(a)any material alteration or enlargement of any building;(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(c)the conversion by structural alteration of any building originally constructed for human habitation into a place not meant for human habitation;(d)the conversion by a structural alteration of one or more places of human habitation into a greater number of such places;(e)the conversion by structural alteration of two or more places of human habitation into greater number of such places;(f)such alteration of the internal arrangement of a building as effects a change in its drainage or sanitary arrangements of affects its stability;(g)the addition of any rooms, buildings, out houses or other structures to a building;(h)the reconstruction of the whole or any part of the external walls of a building or the renewal of the posts of wooden buildings.
